PSCOPE TECHNOLOGIES PVT LTD Vs. SHAILESH V. PATEL

JUDGEMENT

(1.) The above Application is filed under Section 11 of the Arbitration and Conciliation Act, 1996 (for short "The Arbitration Act") seeking the constitution of the Arbitral Tribunal to decide the disputes and differences between the Applicant and the Respondents arising out of the Leave and License Agreement dated 30th August, 2016.

(2.) It is not in dispute that the possession of the licenced premises has been handed over by the Applicant to the Respondents. The dispute that remains between the parties is only in relation to the return of the security deposit.

(3.) When this matter had come up on 16th November, 2021, I had tried to impress upon the parties to see if the disputes could be amicably resolved considering that the sum involved was only approximately Rs. 19.5 Lakhs.